10A. [ Power of Court to request any pleader to address it.
[ Inserted by the Code of Civil Procedure (Amendment) Act, 1976, Section 52 (w.e.f. 1.2.1977).]-The Court may, in its discretion, request any pleader to address it as to any interest which is likely to be affected by its decision on any matter in issue in any suit or proceeding, if the party having the interest which is likely to be so affected is not represented by any pleader.]
